STATE OF BIHAR Vs. JAWAHAR LAL RAM

JUDGEMENT

(1.) Leave granted.

(2.) In the present appeals, the appellants have come to this Court, being aggrieved by the judgment and order dtd. 6/2/2023, passed by the Division Bench of the High Court of Judicature at Patna vide which the judgment and order 17/2/2020 passed by the learned Single Judge of the High Court dismissing the writ petitions filed by the respondents herein has been reversed.

(3.) These appeals arise out of the peculiar facts and circumstances.